In exercise of the powers conferred by clause (xiv) and (xv-a) of
subsection (2) of section 261 of the Rajasthan Land Revenue Act, 1956 (Act No.
15 of 1956), the State Government hereby makes the following rules further to
amend the Rajasthan Land Revenue (Allotment of Land for Receptacles) Rules,
1961, namely:- (1)
These rules may be called the Rajasthan Land Revenue
(Allotment of Land for Receptacles) (Amendment) Rules, 2021. (2)
They shall come into force at once. After the existing
rule 6 of the Rajasthan Land Revenue (Allotment of Land for Receptacles) Rules,
1961, hereinafter referred to as the said rules, the following new rule 7 shall
be added, namely:- 7.
Allotment of land on resumption.- "(1)
The land resumed under sub-section (2)
of section 98 of the Act may be allotted, with the prior approval of the State
Government, to the person to whom it has been granted under sub-section (1) of
the said section, if Tehsildar finds that contravention of section 98 of the
Act and these rules is of such nature that has rendered the land of no use
except for residential purpose. The application for allotment of land under
this rule shall be made, in Form B, by the person to whom it has been granted
under sub-section (1) of section 98 of the Act. (2)
On receipt of application in Form B,
the Tehsildar shall enter such application in a register and make an enquiry.
On enquiry, if the Tehsildar finds that,- (i)
the land is not falling under any category specified
under section 16 of the Rajasthan Tenancy Act, 1955 or any other prohibited
category; (ii)
the land does not obstruct the passage of other
villagers; (iii)
the contravention of section 98 of the Act and provisions
of these rules is of such nature that has rendered the land of no use except
for residential purpose; and (iv)
the land has been resumed under sub-section (2) of
section 98 of the Act, he may allot such land, if applicant deposits premium
and penalty and issue allotment order in Form C. For the purpose of this rule
premium shall be equal to ten percent of the prevailing market price of the
same class of agriculture land in the vicinity and penalty of rupees one
hundred". After the existing
Form A appended to the said rules, the following new Form B and Form C shall be
added, namely:- "FORM B Application (see rule 7) To, Tehsildar .................................
District ..................... Sub:- Application
for allotment of land Sir, The land for
receptacle was granted to the applicant in village ............. tehsil
............ district ........ in year........ under the Rajasthan Land Revenue
(Allotment of Land for Receptacles) Rules, 1961 and same was resumed under
sub-section (2) of section 98 of the Act. I hereby apply for allotment of said
land. The particulars of applicant and the land are as under: 1.
Particular of Applicant: (i)
Name of Applicant (ii)
Father/Husband Name (iii)
Whether Belongs to SC/ST (iv)
Total members of the family 2.
Particulars of land: (i)
Name of Village (ii)
Khasra Number (iii)
Area granted for receptacle (iv)
Area in actual possession (v)
Class of Land 3.
Present Use of Land: 4.
Any other relevant information.....................
.......................................................................................... I request to allot
above land for use of residential purpose for my family. I declare that I have
not concealed any information or fact. FORM C Allotment Order (see rule 7) No Dated Whereas the land
described below is hereby allotted to Shri ............................ S/o
.................... Resident of ............................ under rule 7 of
the Rajasthan Land Revenue (Allotment of Land for Receptacles) Rules, 1961 for
residential purpose. Where as Shri ................................ has
deposited the required amount of premium and penalty. Particulars of
Land 1.
Name of Tehsil and District:
.............................................. 2.
Name of Village:
.............................................. 3.
Khasra number: .......................................... 4.
Area: (in Sq. Yards)
............................................... 5.
Site plan of the area RAJASTHAN LAND REVENUE (ALLOTMENT OF LAND FOR
RECEPTACLES) (AMENDMENT) RULES, 2021
PREAMBLE